Section 4 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
4. [ Qualifications and other terms and conditions of service of Chairman, section 5(9). [Substituted by Notification No. S.O. 80/C.A. 6/1974/S. 64/2019, dated 20.11.2019 (w.e.f. 22.12.1978).]
(1)A person, shall not be eligible to be nominated as Chairman, under clause (a) of sub-section (2) of section 4 of the Act, unless, -(a)he possesses Post Graduation degree in Science relating to environment or Degree in Engineering, in a discipline relating to environment from recognized university or institute and has special knowledge and fifteen years of experience relating to environment protection, including industrial pollution mitigation or waste water treatment or air pollution control devices and has rendered twenty-five years of Government/Semi-Government service; or(b)is or has been a member of All India Services in the service of Central or any State Government of the rank and equivalence of Principal Secretary and has experience in administering institutions dealing with matters related to the environment; or(c)is or has been in the service of State Public Sector Undertaking and possess the qualifications and experience for nomination as Chairman under clause (a) above.(2)(a)The Chairman who is serving officer and continues to remain in the service of the State Government shall receive the pay and other allowances in his own pay scale as admissible, under Haryana Government;(b)A person, who is not a serving/retired Government servant, nominated as Chairman, shall receive pay and other allowances in the pay scale of Principal Secretary in Haryana Government;(c)Any retired person from Government service nominated as Chairman shall receive a pay equivalent to last drawn minus pension along with other allowances as admissible to the Principal Secretary to Government, Haryana.(3)In addition to disqualification as specified in section 6 of the Act, no person, -(i)who has entered into or contracted a marriage with a person having a spouse living; or(ii)who having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for nomination to the said post;Provided that the Government may if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing, exempt any person from the operation of this rule.(4)The Chairman, Haryana State Pollution Control Board shall hold office for a term of three years from the date on which he assumes charge or till he attains the age of sixty-five years, whichever is earlier.]
